Section 3 in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007
3. Establishment and incorporation of Maharshi Patanjali Sanskrit Sansthan.
(1)The State Government shall, establish by a notification, an Institute to be called the Maharshi Patanjali Sanskrit Sansthan with effect from such date as may be specified in the notification.(2)The headquarter of the Institute shall be at Bhopal.(3)The Institute shall be a body corporate by the name aforesaid and shall have perpetual succession and a common seal with power to acquire and hold property both movable and immovable, and subject to the provisions made under this Act, to transfer any property held by it and to contract and to do all other things necessary for the purpose of its constitution and may sue and be sued in its corporate name.(4)In suits or proceedings by or against the Institute, the pleadings shall be signed and verified by the Director or a representative appointed by him or by any person nominated by him for this purpose and all processes in such suits or proceedings shall be issued to and served on the Director.
